RITA MARIA CARVALHO Vs. LEO REALTORS AND ORS

JUDGEMENT

(1.) Rule. By consent of the learned Counsel heard forthwith.

(2.) Heard Mr. Sardessai, learned Counsel appearing for the Petitioner and Mr. Coelho Pereira, learned Senior Counsel for the Respondent No. 1.

(3.) By this petition, under Article 227 of the Constitution of India, the Petitioner challenges order dated 12/8/2010 passed by the Civil Judge, Junior Division, Vasco in Regular Civil Suit No. 33 of 1999/D closing the evidence of the Plaintiff.